Madhya Pradesh High Court
Karan Singh vs M/S Transcon Fret Carrier System Pvt. ... on 16 February, 2018
~1~ HIGH COURT OF MADHYA PRADESH MA No. 337/16 Indore, Dated: 16/2/2018 Appellant through the counsel. IA No. 16325/17 is an application for amending the memo of appeal and enhancing the valuation.
On due consideration, IA No. 16325/17 is allowed. Let the amendment be incorporated within one week. Office to examine if the sufficient court fee has been paid on the enhanced valuation and list the matter alongwith the report after 4 weeks.
(Prakash Shrivastava) Judge BDJ Digitally signed by Bhuneshwar Datt Date: 2018.02.19 14:40:11 -08'00'